AHMED FAIZ Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) They are heard. Perused the case-diary.

(2.) This is the first bail application under Sec. 439 of Criminal Procedure Code, 1973, as he is implicated in connection with Crime No.31/2022 registered at Police Station M. G. Road, Indore District -Indore (MP) for offence punishable under Ss. 376, 376(2)(n) and 328 of IPC; Ss. 3 and 5 of M.P Freedom of Religion Act and Sec. 66 (e) of I. T. Act. The applicant is in custody since22/1/2022.

(3.) The allegation against the applicant is that he committed the rape with the prosecutrix and also posed himself as Hindu, despite being a Muslim and also sent objectionable video clips of the prosecutrix to her fiance, which has led to cancellation of her marriage.